Andhra Pradesh High Court - Amravati
S.Anil Kumar vs The Oil And Natural Gas Corporation ... on 2 June, 2020
[SHOW CAUSE NOTICE BEFORE ADMISSION) ~
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
{Special Original Jurisdiction)
TUESDAY, THE SECOND DAY OF JUNE TWO THOUSAND AND TWENTY"
-PRESENT:
THE HONOURABLE SRI JUSTICE AV.SESHA SAI -
WRIT PETITION NO: 9487 OF 2020 -
Betwean:
. ind, ee §0 Year BS, eres
ram, East Godavari
Petitioner
AND
4. Tre Ol and Natural Gas Gorporation Limited, Rep. by i Executive Director-
Asset Manager Ralamehendravaram, E.O.Dks st int A andr ye VP radesh
2. The Chief Manager (HR) Oo and Natural Gas Corporation Limited
Rajanahendravaram, E.G on st Andhra Pradesh
8 The Ohief General Manager (HR), Ol and Natural Gas Corporation Limiled
Raiamahendravaram, e & Diet ict t Andhra a Pradesh"
Raspondenia--
WHEREAS named through havher Acyocate
SUK CHIDAMBARAM pregeniad this Petifion uncer Article 220%oF the Constitution of
iia praying § that in the stan as xinaied in the alfidawt flied therewith, the High
pleased fo iesue a wri, order or directinn rnore particulary one in the
f Mandan us dsclaring the action of the respondents in not re-engagi Ing
leld parse RCMT Seotion, ONGC Limted, at nich are f engaged on 25-08-2072 and on 28-05- aR ZsO other » simian aluaie "4 field operators, by filing caveat an 20-08- cna fhe petioner's servinas as such without any cause and in violation vont ee i 202 20 and cisps Ag et Sse of principles of natural justice as righty Neqal, arbitrary exercise of power ang z unsenetitufional and also contrary to arder in WLP. Ngo 248999015 and batch, di 30-12- Is ¢ QS 3 ' 2078 and conseaus tly Hract the respondents io re-engags the patifioner's senvic rie Sh d Operator on par with other Hes operators in the said section;
ANT W EAS fhe High Gas io ng the peltion and affidavil fied Herein and 4 upon ang fi RAM, Advouaie for the Befiioner ard Years ef afpearing far the respondents, dire te - he Re spe reed ic herein fo show cause as ip {. The Execulive Direction es Manager, Gf and Natural Gas Corporation Limited, ao) Rajan saharniravaram, E.G District Andhra Pradesh
2. The Chief Manager AHR), CH and Natural Gas Corporation Limiled, Rajamahendravaram, E.G District Andhra Pradesh
3. The Chief General Manager HE), OW and Natural Gas Corporation Limited, Rajamahendravaram, E.G Distrc t Andhra Pradesh -"
SIAL REESE ETTORE, anor through an Advocate, as to the affidavit fled therewith (cory mitted afer Summer Vacation, 2020, why in the circ ametanc. ces gat out ein y enclose: } this WRIT PETITION shay an which date ihe case slands posted a IA NOT OF 2080 Patton un ANG hat in ihe 3 ere affidavi fied in sug f the , the H . Nmpay be yg respondents fo cant aiiianers services as f led ogerater, ROAWT Section, Rajahmundry 3age Com mole lan by ) re-engagin ' ettioner's service as which are being angaged on 28-08-2018 and an S805- 20 y on f aith other flak aperaters warking | ny the sit section pending disposal of Writ Petite a No. GAS? af 2b 20 wee _ ar the fie of the 9 THE COURT MADE THE FOLLOWING ORDER:
Heard Sr.K.Chidamberam, learned counsel for the petitioner, and On m Veers Reddy, learned seniar counse! appearing for the respondents.
it ig submited by the learned course! for the petitioner that after completion of the period of re-engagenent, similarly situated persons are being sentinued as Field Qneraters by the respondents herein.
On the other hand, it is submitted by the learned senior counsel appearing for the respondents that there are allegations against the petitioner that he produced two date of birth certificates, and that.« counter affidavit ls required tc he Aled in the matter and sought? time to fle counter, On the other hand, learned counsel for the petitioner vehemently submits that the patitiener herein fled Writ Petition No.g472 of 2078 before this Caurt, and in LA.Nowt of 2079. A copy of the said order is led along with the Writ Petition as a material paper.
Having regard to the above submissions, this Court deams it appropriate to pass the following Interim order.
"Notice before achmission, The respondents are directed to continue the petitioner in service a8 "Fhald Operator", ROMT Section, Rajahmundry Base Compiles, by rawngaging Aim inte sarvice # similarly sltuated persons are re-engaged by the reapondents as on taday."
Ret after summer vacation, 2020 for Hing counter afiinavit, SO/-WLRAMESH BABU ASSISTANT REGISTRAR PPRUE COPYN a For ASSISTANT REGISTRAR we To,
4. The Executive Director-Asset Manager, Oil and Natural Gas Corporation Limited, Rajamahendravaram, E.G.District Andhra Pradesh
2. The Chief Manager (HR), Oil and Natural Gas Corporation Limited, ~ Rajamahendravaram, E.G.District Andhra Pradesh -
3. The Chief General Manager (HR), Oil and Natural Gas Corporation Limited, Rajamahendravaram, E.G.District Andhra Pradesh (1 to 3 by RPAD- along with a copy of petition and affidavit) One CC to SRI.K.CHIDAMBARAM Advocate [OPUC] ~~ One CC to SRI.P.VEERA REDDY, STANDING COUNSEL lopuct One spare copy Foose 5 MESH COURT AVES DATED OSS 020 NOTE: POST AFTER SUMMER VACATION, 2029 POR FUNG COUNTER APRIDAYVIT NOTICE BEFORE ADNISSION WP. No. S48? af 2020 EYRECTION